NATHI LAL Vs. UNION OF INDIA

JUDGEMENT

(1.) This first appeal is filed under Section 23 of the Railway Claims Tribunal Act, 1987 impugning the judgment of the Tribunal which has dismissed the claim petition.

(2.) The facts of the case are that the appellants/claimants filed the claim petition stating that their son Sh. Mannu died in an untoward incident on 24.3.2011 while travelling in an EMU train from New Delhi to Ghaziabad. It is stated that Mannu accidently fell down from the running train and died at the spot. Mannu was said to be accompanied by his real brother namely Sanjay.

(3.) The claim petition has been dismissed by the Railway Claims Tribunal by giving the following conclusions:-